Section 73(2)(ii) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(2)(ii) in The Bihar Motor Vehicles Rules, 1992

(ii)in respect of an agent engaged in the business of collecting, forwarding or distributing goods carried by goods carriages in Form L. Ag. G. C. A. of principal or supplementary licence.

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State of Bihar - Subsection

Section 73(2)(ii) in The Bihar Motor Vehicles Rules, 1992